Shakuntala And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 6518 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4377 of 2022
 

 
Applicant :- Shakuntala And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Home Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Vikas Verma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Vikas Verma, learned counsel for the applicants, Shri Diwakar Singh, learned A.G.A. for the State and perused the material on record.

The present application under Section 482, Cr.P.C. has been filed by the applicants to quash the Charge Sheet No. 149 of 2021 dated 4.8.2021 submitted in Case Crime No. 100 of 2021 (State Vs. Ram Chander and others) under Sections 323, 504, 506, 427, 308, 325, Indian Penal Code, Police Station Haiderganj, District Ayodhya as well as summoning order dated 6.5.2022 passed by Judicial Magistrate III, Faizabad in Criminal Case No. 745 of 2022.

Learned counsel for the applicants wants to withdraw the application with liberty to file a regular bail application before the court of competent jurisdiction.

In case bail application is filed by the learned counsel for the applicants, the same shall be decided in the light of the observations made in the judgments rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773, Siddharth Vs. The State of Uttar Pradesh & Another, 2022 (11) SCC 676 and Aman Preet Singh Vs. C.B.I. through Director 2021, SCC Online SC 941.

The application stands disposed of with the aforesaid liberty.

Order Date :- 11.7.2022

T. Sinha